Section 2 in National Highways (Fees for the use of National Highway Section and Permanent Bridge-Public Funded Projects) Rules, 1997
2. Definitions
.In these rules, unless the context otherwise requires,(a)Act means the National Highways Act, 1956 (48 of1956);(b)executing agency means,(i)in the case ofthose National Highways administratively placed under the charge of Border Roads Organisation , the Border Roads Development Board (hereinafter referred to as BRDB);(ii)in the case ofthose National Highways or part thereof entrusted to National Highways Authority of India (hereinafter referredto as NHAI), the National Highways Authority of India ;(iii)in other cases the State Government or Union Territory , the administration towhich such functions are delegated under section 5 of the Act;(c)mechanical vehicle means any laden or unladen vehicle designed to be driven under its own powerincluding a motor vehicle as defined in clause (28) of section 2 of the Motor Vehicles Act, 1988 (59 of 1988);(d)Franchisee means a firm or a company or aperson to whom the franchise to collect and retain the fee has been awardedthrough auction;(e)Fee Inspector means a person authorised by the executing agency concerned to collect feein respect of any mechanical vehicle crossing a permanent bridge or using the National Highway Section and includes every Government employee posted on suchbridge or National Highway Section in connection with the collection of fees;(f)Form A means Form A appended to these rules;(g)Form B means Form B appended to these rules;(h)Form C means Form C appended to these rules;(i)Pay and Accounts Officer means Pay and Accounts Officer ( National Highway ), Ministry of Surface Transport, New Delhi ;(j)[ permanentbridge means a bridge with permanent structure the cost of which includes thecost of bridge proper, approach roads, guide bunds and protective works,excluding the cost of toll booths which is more than rupees 25 lakh and up to rupees 100 lakh for each, completed and opened to traffic on or after first day of April, 1976but before the first day of May, 1992 and thereafter all the bridges costingmore than Rs . 100 lakh before the date of the publication of this notification in the Official Gazetteand thereafter all the bridges costing more than Rs . 500lakh on National Highway, which shall be notifiedseparately for levy of fee collection;] [Substituted by GSR 876(E), dated 4.12.2001 (w.e.f. 4.12.2001).] and(k)National Highway Section means continuouslength of any National Highway or Bypass which shall be notified for separatelylevy of fee collection; and(l)Sectional Officer/Junior Engineer means theofficer of the State Public Works Department (Roads and Building) or any otherdepartment dealing with National Highway having that designationor equivalent and being in-charge of a particular road or permanent bridgelocated on a National Highway .
